AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE prayer for the petitioner in this writ application is for quashing letter dated 7.9.2001 contained in Annexure -2 whereby the petitioner has been intimated that he is attaining the age of 60 years on 7.4.2002 and hence he would retire from service from 1.5.2002. The learned counsel of the petitioner has relied on Annexure -1, i.e. the service excerpts issued under the signature of the authority of the respondent B.C.C.L. and submits that his date of birth has been recorded as 11.8.1947 and therefore, he would retire from service in the year 2007 after attaining the age of retirement. The learned counsel for the petitioner has further drawn my attention to the copy of the Identity Card (Annexure -5) as well as An -nexure -6 wherein the date of birth was originally entered as 11.8.1947 and subsequently it has been struck off and has been made as 7.4.1942.
(3.) THE learned counsel for the respondents have not disputed that these documents have not been issued by the office of the respondent B.C.C.L. However, the learned counsel for the respondents strongly relied on Annexure -B, i.e. the copy of the Form B Register wherein in column 4 it is mentioned as 34 years as on 1.4.1976. The learned counsel for the respondents further submits that Form B Register is the statutory form, which is filled up under the provisions of the Mines Act.;